Rajesh Kumar vs State Of Haryana And Others
2023 Latest Caselaw 16371 P&H

                                                        Neutral Citation No:=2023:PHHC:123404



                                                                      2023:PHHC:123404




 IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 123
                                              Civil Writ Petition No.20963 of 2023
                                              Date of Decision: September 20, 2023


Rajesh Kumar
                                                               ..... PETITIONER(S)
                                           VERSUS
State of Haryana and others
                                                             ..... RESPONDENT(S)

                                             ...

CORAM:             HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                             ...

PRESENT: - Mr. Sunil Kumar Pandey, Advocate for the petitioner.

                   Mr. Sanjeev Kaushik, Addl. AG, Haryana.

                                            . . .

Tribhuvan Dahiya, J. (Oral)

The issue arising in the writ petition is legality of

HTET/STET certificate as an essential qualification to be eligible for the

advertised post of Post Graduate Teacher (PGT).

2. This Court vide judgment dated 25.07.2023, passed in

CWP No.15802 of 2023 titled Monika and others v. State of Haryana and

another, has held that prescribing the said qualification is not illegal or

irregular.

3. In view thereof, the petition cannot be entertained, and is

hereby dismissed.

(Tribhuvan Dahiya) Judge September 20, 2023 payal

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No Neutral Citation No:=2023:PHHC:123404

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